Andhra Pradesh High Court - Amravati
Lalam China Apala Naidu vs Sri Shiva Prasad on 6 May, 2022
IN THE HIGH CCHIRT OF ANDHRA PRADESH AT ANARAY
{Orginal Junadiation)}
FRIDAY, THE SIXT: r AY Y OF MAY,
WO TH OUSAND AND MATE RPPY TUS
: PRESENT : aa
THE HONOURABLE Si JUSTICE NE BATYANARAYANA MURTHY
CONTEMPT CASE No, 2221 of 3018
Restwesn:-
~. Lalam Chine Appala Naidu, Sie. Ramiulu, Aged shout 48 years, Ryo.
Parawada (M} and (P), Visakhapa tinam, Visakhapatnam Distinct,
é Gunde Narasinga Rao, S/o. Atchula Rac, Aged about 48 years,
Vadachespuripalli CV), Parawada iM}, Visakhanainam, Visakhapatnam
Cistrict.
3. Metturu Chine Satya Rao, Svo. Gangunaidu, Aged aboul 39 years,
Dharmarayudupeta (\}, Parewada. AM) Visakhapatnam, Visakhapatnam
District. :
4. Baddu Toinadha Rao, S/o. Satyam, "Aged aboul 45 years, Parawada OY)
and (M}, Visakhapatnam, Visakhapatnam District.
3. Burada Appala Rai, S/o. Appa Rees ged abaut SY years, Electricial (TA,
Parawada (M}, Visakhapatnam, Visakhapatinarn District.
& Korupolk: Muthyala Naidu, Sfo. Sanyas: Naidu, Aged about 37 years,
Odacheepurapalll, Parawada (Mj, Visakhapatnam, Visekhapatnarn District.
?. Buss Agppsia Raju, So. Rama Rac, Aged ehout 38 years,
Gorusuvanioaiem, Parawarcia (iM), \ Visakhapainam, Visakhapatnam District.
8. Karri Venkaia Rao, Slo. Appanna, Aged about 47 years, Parawada (i),
Pesapathrunipa lam Vilage, Visakhapatnam, Visaki napaine m EXstrint.
3. Korupelu Appalanaidu, Sfo. Santi Sabu, Aged abouf 48 years,
Odachsepurapalll, Vi isakhapainam, Wsakhanainam District.
10.0h. Skthayya, S/o. China Appanna, Aged about 42 years, Parawada (M},
Visakhapatnam, Visakhapatnam Oistrict.
oe Petitioners
AND.
Sr Shiva Frasad, & Assis stant General. Manager, NTRS Limited, Simhadn
Super Thermal Power Project, Simhadr, Farawada Mandal,
Visakhapatnam S37 a20. 2
2. Sr Arug Ratan Maiti, General Manager, NTPC Limited, Simhadri Super
Thermal Power Project, Parawada 4 NY fandal, Visakhapatnam -537 O20.
ae Respondents
WHEREAS the petiioners have presented under Sections 10 to 12 of the
Conteng of Courts Act, Jae, this Co ontemp Sase through their Advocate Sri J.
pudheer, praying the High ¢ Sout t a iake coghizance of the dear, wanton, ex-facie
deliberaie, WH and Intentional contempt committed by the respondents herein i ifs
disobey! ing fhe order of this Hon' bie Court passed in Wii Petition No. S4131 of
2044 1, dated 28-08-2012 and punish theny under Sections 70 and 12 of the
Gortempt of Courts Act 1971 rAy. Article 2415 of the Constifutian of India:
8
WHEREAS the said case coming on for dear mg. and whereas the High Cour,
upon perusing the affidavii Hed therein ae 'orders af Nigh Court dt. 31-08-2018,
2-12-2018, 28-08-2079, ee-0 Q2049, O3- 2020 and 18-04-2022 and upon
hearing the arguments of Sn J "Sudheer, Advocates for petitioners and of Ms, &,.
Sudha, Advocate far responde ts, rriade fhe: -folla CANN
ORDER:
"Post on 76.06.2022, Tote The attendance of Contemmors ji ig: 5 dispensed with until further orders."
M.RAMESH BABU DEPUTY REGISTRAR NTRUE © SECTION OFFICER To
1.The Comnyssioner af Palice, Vv fSakhapatan mHty. Boat Shiva Srasad, Assistant Genera! Manager, NTPC Livnied, Shnhadri Super ndai, Visakhapainam 5237 O26.
Thermal Power Project, Simbad, Parawada Mar 3.5r Arup Ratan Mail, General Manager, NTPC Linu ited, Simhadr Super Thermal Power Project, Parawadea Mandal, Visakhapatnam -837 G20. iAddrasace Nos. tte J by RPAD) ----
4. One OC ta Sri J. Sudheer, AdvacainiO} eetos &. One CO fo Ms G. Suing, Starring © ounsetO OPUC}"
PX} §.One Spare Capy. neg HIGH CQURT MSALJ DATE: 06-06-2022. ORDER POST ON 19.06.2028 G.G. No, 2227 of 2048 DIRECTION